Section 9(3) in The Gujarat Water and Gas Pipelines (Acquisition of Right of User in Land) Act, 2000
(3)Where the owner or occupier of the land with respect to which a declaration has been made under sub-section (1) of section 6-(a)constructs any building or any other structure, or(b)constructs or excavates any well, tank, reservoir or dam; or(c)plants any tree.on that land, the Collector within the local limits of whose jurisdiction such lands is situate may, on an application made to it by the competent authority and after holding such inquiry, as it may deem fit, cause the building, structure, reservoir, dam or tree to be removed or the well or tank to be filled up, and the costs of such removal or filling up shall be recoverable from such owner or occupier.
